RAJA Vs. PARVATHI

JUDGEMENT

(1.) The husband has assailed the order passed by the family Court, Pudukottai in HMOP No.192/2021 dtd. 24/5/2023, wherein, the petition filed by the husband seeking for the dissolution of the marriage was rejected and the counter claim filed by the wife seeking for restitution of conjugal rights was ordered.

(2.) We have heard the learned counsel for the appellant and the learned counsel for the respondent.

(3.) The appellant was married to the respondent on 8/7/2019 as per Hindu Rites and Customs. After the marriage, they resided in the matrimonial home for hardly few months. According to the appellant, even during the short period, the respondent was talking ill of the appellant and disrespected his parents and she went to her parents house and never returned back to the matrimonial home. The respondent gave birth to a child and the appellant was not even invited to the parents house to see the child.